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State of Uttar Pradesh - Section

Section 334 in The U.P. Co-operative Societies Rules, 1968

334.

Where the property to be attached in execution of an award or order is the decree other than an award or order of the nature referred to in Rule 331, the attachment shall be made by the issue of a notice by the Recovery Officer to the holder of such decree, prohibiting him from transferring or charging the same in any way.